C R PATIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals are directed against the judgment and order dated October 06, 2004 passed by the High Court of Gujarat in Criminal Miscellaneous Application Nos. 3331 and 5302 of 2003. By the said order, the High Court dismissed the bail applications filed by the appellant.

(3.) It is not necessary to narrate the prosecution-case in detail in view of the fact that the matter relates to criminal prosecution and default in making payment by the appellant but the matter is settled between the parties and the amount has already been paid by the appellant as per the settlement.